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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(5) in Uttrarakhand Waqf Rules, 2017

(5)The scrutiny of the nomination paper shall, as far as practicable, be completed on the date appointed in this behalf and no adjournment of the proceedings shall ordinarily be permissible, except at the discretion of me Returning Officer, to provide an opportunity to a candidate to rebut any contention raised against his candidature.